 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
2. Definitions.- In this Act, unless there is anything repugnant in the subject or context,- "corps" means the National Cadet Corps constituted under this Act; "enrolled" means enrolled in the Corps under this Act; "prescribed" means prescribed by rules made under this Act; "school" includes any institution recognised in this behalf by the Central Government or the State Government; "university" means any university established by law in India and includes colleges affiliated to universities, intermediate colleges and such technical institutions of collegiate status, as are recognised in this behalf by the Central Government or the State Government.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back